- (1.) All the petitioners served the Punjab Education Department on the post of Master/Head Teachers. Petitioners no.1 to 3 have since superannuated.
(2.) The grievance in terms of filing the instant writ petition is that the benefit of proficiency step ups under the ACP Scheme on completion of 16/24 years of service in the light of the instructions dated 25.09.1998 (Annexure P-2) and benefit on completion of 4/9/14 of service under the instructions dated 03.11.2006 (annexure P-3) has been denied to them only on the basis that the petitioners had chosen to forgo their promotion.
(3.) Learned counsel for the petitioners would argue that the claim as raised in the instant writ petition would be covered in terms of the Division Bench judgment passed by this Court dated 28.11.2002 in CWP No.7642 of 2001 titled as Shashi Kiran & others Vs. State of Punjab & others. Counsel further submits that even a legal notice dated 13.06.2011 (Annexure P-12) already stands served upon the respondent-authorities.;